USHA RAJKHOWA Vs M/S PARAMOUT INDUSTRIES .
Bench: S.B. SINHA,V.S. SIRPURKAR, , ,
Case number: C.A. No.-001088-001088 / 2009
Diary number: 16571 / 2008
Advocates: AMIT PAWAN Vs
DEBASIS MISRA
“REPORTABLE”
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.1088 OF 2009 (Arising out of SLP (C) No. 16647 of 2008)
Usha Rajkhowa & Ors. …. Appellants
Versus
Paramount Industries & Ors. …. Respondents
J U D G M E N T
V.S. SIRPURKAR,J.
1. Leave granted.
2. The appellants herein challenges the judgment passed by the High
Court, confirming the judgment of the Motor Accidents Claim Tribunal
(hereinafter referred to as ‘the Tribunal’ for short), whereby, the Tribunal
limited the appellants’ entitlement to 50% of assessed claim amount and
granted compensation of Rs.6,56,300/- on the ground that there was
contributory negligence on the part of the driver of the Car, who lost his life
in accident. He was the husband of appellant No. 1 and the father of
appellant No. 2. The Car was insured by respondent No. 3 Oriental
Insurance Company Ltd.
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3. One Jadhav Rajkhowa died in a motor vehicle accident on
5.12.1998 at about 7 pm, when he had gone to Dergaon market from his
house at Dadhara in his Maruti Car bearing Registration No. WB/12/6287.
On the way of Dergaon, one truck bearing Registration No. NLA-241,
coming from Jorhat side towards Bokakhat in a rash and negligent manner,
hit the Maruti Car causing the instant death of said Jadhav Rajkhowa.
Therefore, the claim petition was filed by his legal representatives (the
appellants herein). The Car was insured with Oriental Insurance Company
Ltd., while the offending truck belonged to M/s. Paramount Industries,
Jorhat (respondent No. 1 herein), which was insured with United India
Insurance Company Ltd., Golaghat Branch (respondent No. 2 herein).
4. The Oriental Insurance Company Ltd. in defence, contended that
Maruti Car was under the valid insurance coverage with it and it was an Act
Policy and the owner Jadhav Rajkhowa had paid Rs.373/- by way of
premium covering the third party risk and that he had paid no additional
premium covering his own life risk, even though there was provision under
separate insurance policy nor had he paid any additional premium for
driver and occupants. It was claimed by the Oriental Insurance Company
Ltd. that the owner, driver and occupants were never treated as third party
and since it was an Act Policy, the claimant would not be entitled to claim
any compensation from them. The owner of the truck had submitted that
its truck was under the valid insurance policy with United India Insurance
Company Ltd. and, therefore, the owner was not liable to pay any
compensation and compensation, if any, had to be paid by the Insurance
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Company. The United India Insurance Company Ltd., however, submitted
that the accident had taken place due to rash and negligent driving on the
part of the driver of the Maruti Car and the valid insurance was in favour of
the truck, as had been admitted.
5. In support of the claim, appellant/claimant Usha Rajkhowa appeared
as PW-1 and stated that her husband was the driver of the Maruti Car at
the time of its accident and he was an employee of Oil India Ltd. She
further stated that her husband was 30 years old at the time of accident
and he had two children at that time. She claimed the monthly pay of her
husband to be Rs.10,536/-. PW-2 Sarbeswar Bora was an employee of Oil
India Ltd. He stated that deceased Jadhav Rajkhowa was Safety Inspector
at the time of accident. The other witness examined was Madhuriya
Rajkhowa PW-3, who stated that he was travelling along with one Dhiren
Hazarika in Maruti Car and that the offending truck No. NLA-241 was
coming from the opposite direction in high speed and hit the car. It was
claimed by the witness that both Dhiren Hazarika, as also Jadhav
Rajkhowa had died on the spot, while he escaped the death with certain
grievous injuries. In his Cross Examination, PW-3 stated that:-
“As to which vehicle was at fault I can’t say clearly. It is not a fact that accident took place because of fault of Maruti Car.”
He further stated:-
“Maruti Car was going on its own side. Truck hit the Maruti Car.”
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On the basis of this evidence, the Tribunal, firstly returned a finding
that the Oriental Insurance Company Ltd. was not liable to pay any
compensation, since the policy covering the owner of the Maruti Car, was
not a comprehensive policy, but only an Act Policy. Insofar as the
assessment of compensation is concerned on the basis of monthly salary
and applying the multiplier formula, the amount was assessed at
Rs.13,05,600/-. Adding the funeral expenditure of Rs.2,000/- and loss of
consortium of Rs.5,000/-, the total amount was arrived at Rs.13,12,600/-.
The Tribunal then came to the finding that this amount was payable by
United India Insurance Company Ltd., which was the insurer of the truck
No. NLA-241 to the extent of 50% only, while the balance amount is to be
borne by the owner himself. The Tribunal, ultimately held that the claimant
would be entitled to compensation of Rs.6,56,300/- from United India
Insurance Company Ltd. with the accrued interest @ 9% p.a. from the date
of filing of the claim petition.
6. This award of the Tribunal was appealed against by the present
appellants under Section 173 of the Motor Vehicles Act, 1988. It was
asserted in the appeal that the Tribunal in its award should not have limited
the liability to 50% by apportioning between both the involved vehicles, as
there were no pleadings or evidence in support of such apportionment. It
was specifically stated in the appeal memo that the Tribunal itself had not
held any contributory negligence on the part of Maruti Car nor had it given
any finding and thus, the claim could not have been reduced to 50%,
applying the theory of contributory negligence. The High Court firstly
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endorsed the finding of the Tribunal that Oriental Insurance Company Ltd.
was not liable to pay any compensation, since the policy was an Act Policy.
The High Court then went into the exercise of appreciation of evidence and
observed that the Tribunal had held that the accident took place due to
contributory negligence of the drivers of the truck and the Maruti Car.
Considering the evidence of PW-3, it referred to the stray sentence, which
we have quoted earlier, to the effect that the witness was not able to say
clearly as to which vehicle was at fault. On this very basis, the High Court
endorsed the so-called finding of the Tribunal that it was an act of
contributory negligence. The High Court, therefore, held both the vehicles
equally responsible for the accident and proceeded to dismiss the appeal.
It is this judgment, which has fallen for consideration before us.
7. The Learned Counsel, appearing on behalf of the appellants, firstly
invited our attention to the award passed by the Tribunal, as also to the
evidence led on behalf of the appellants and severely criticized the same.
The Learned Counsel also submitted that the approach of the Tribunal and
the High Court is erroneous and contrary to the evidence on record. The
Learned Counsel for United Insurance Company Ltd., however, supported
the impugned judgment.
8. In spite of our minute scrutiny of the award, we have not been able to
even find a mention of words “contributory negligence” in the award passed
by the Tribunal. There is, in fact, no finding given by the Tribunal as
regards the contributory negligence. The subject is discussed in
paragraphs 10 and 11, where we do not find any specific finding to the
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effect that Maruti Car was guilty of the contributory negligence. It is only
because the amount of compensation is restricted to the 50% of the
assessed amount that we have to infer that the Tribunal had given a finding
of contributory negligence. Even at the cost of repetition, we may say that
the words “contributory negligence” nowhere appear in the award passed
by the Tribunal. There is only one stray statement in the award,
concerning the evidence of PW-3 Madhuriya Rajkhowa to the effect that he
failed to state which of the vehicles was actually at fault. On this backdrop,
when we see the impugned judgment, very interestingly, the judgment
mentions in paragraph 9:-
“In the present case at hand, the learned Tribunal has held that the accident took place due to contributory negligence of the driver of the truck and the Maruti Car.”
We are afraid, such sentence is not to be found in the award of the
Tribunal. We do not know, as to where has this finding been found by the
High Court in the award. The High Court then referred to the evidence of
PW-3 and referred to the same sentence by PW-3. It is on the basis of this
stray sentence that the High Court chose to confirm the finding of the
Tribunal (which is not to be found) regarding the contributory negligence.
Such appreciation is clearly erroneous.
9. We must say that the criticism by the Learned Counsel for the
appellants that the High Court, as well as, the Tribunal have not applied
their mind to the matter, is quite justified. We, ourselves, have seen the
evidence of PW-3. In the Examination-in-Chief, the witness very
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specifically asserted that the truck was coming from the opposite direction
in a high speed from Jorhat side and it hit the Car, as a result of which Shri
Jadhav Rajkhowa and Shri Dhiren Hazarika died, while he had received
injuries. He was undoubtedly right in saying that he could not say clearly
as to which vehicle was at fault, however, he was quick to deny the
suggestion thrown at him that the accident took place because of the fault
of Maruti Car. He has very specifically denied that suggestion in the
following words:-
“It is not a fact that accident took place because of fault of Maruti Car.”
As if all this was not sufficient, he then in his Cross-Examination at
the instance of Oriental Insurance Company Ltd., asserted that Maruti Car
was going on its own side (when the truck hit the Maruti Car). Now, the
following factors are clear from this evidence:-
1. The truck was coming in high speed.
2. It was the truck, which hit the Car and not vice versa.
3. The Maruti Car was going on its own side.
It seems that the Tribunal, as well as, the High Court had chosen to
go by the inference drawn by PW-3 or at any rate, his inability to fix the
liability. It is not the judgment of the witness, which is decisive in the
matter. In fact, the Tribunal, as well as, the High Court should have framed
their own opinion, instead of going by the judgment or as the case may be,
inference by PW-3.
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Under such circumstances, applying the doctrine of res ipsa loquitor,
it is clear that it was because of the negligence on the part of the truck that
the accident took place. After all the hit given by the truck was so powerful
that two persons in the Car died on the spot, while the third escaped with
serious injuries. When we see the award of the Tribunal, as also the
appellate judgment, they are astonishingly silent on these aspects. We
are, therefore, convinced that there was no question of any contributory
negligence on the part of the driver of the Maruti Car and it was solely
because of the negligence on the part of the truck that the accident took
place.
10. The question of contributory negligence on the part of the driver in
case of collision was considered by this Court in Pramodkumar Rasikbhai
Jhaveri Vs. Karmasey Kunvargi Tak and Ors. reported in 2002 (6) SCC
455. That was also a case of collusion in between a Car and a truck. It
was observed in Para 8:-
“The question of contributory negligence arises when there has been some act or omission on the claimant’s part, which has materially contributed to the damage caused, and is of such a nature that it may properly be described as ‘negligence’. Negligence ordinarily means breach of a legal duty to care, but when used in the expression “contributory negligence”, it does not mean breach of any duty. It only means the failure by a person to use reasonable care for the safety of either himself or his property, so that he becomes blameworthy in part as an “author of his own wrong.”
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This Court further relied on an observation of High Court of Australia
in Astley Vs. Austrust Ltd. reported in 1999 (73) ALJR 403 to the
following effect:-
“A finding of contributory negligence turns on a factual investigation whether the plaintiff contributed to his or her own loss by failing to take reasonable care of his or her person or property. What is reasonable care depends on the circumstances of the case. In many cases, it may be proper for a plaintiff to rely on the defendant to perform its duty. But there is no absolute rule. The duties and responsibilities of the defendant are a variable factor in determining whether contributory negligence exists and, if so, to what degree. In some cases, the nature of the duty owed may exculpate the plaintiff from a claim of contributory negligence; in other cases, the nature of the duty may reduce the plaintiff’s share of responsibility for the damage suffered; and in yet other cases, the nature of the duty may not prevent a finding that the plaintiff failed to take reasonable care for the safety of his or her person or property. Contributory negligence focuses on the conduct of the plaintiff. The duty owed by the defendant, although relevant, is one only of many factors that must be weighed in determining whether the plaintiff has so conducted itself that it failed to take reasonable care for the safety of its person or property.”
Keeping these principles in mind, we find that there was absolutely
no evidence to suggest that there was any failure on the part of the Car
driver to take any particular care or that he had breached his duty in any
manner. Such breach on his part had to be proved by Insurance Company
as it was its burden and for that, the Punchanama of the spot, showing tyre
marks caused by brakes, the Panchanama of the damaged car and the
truck could have been brought on record. The Insurance Company has
obviously failed to discharge its burden. We, therefore, respectfully follow
the above mentioned judgment.
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11. Under the circumstances, there would be no question of restricting
the claim to the 50% of the assessed amount of compensation.
12. The Learned Counsel for the respondents did not address us on the
question of quantum. We hold that the compensation was correctly
assessed. We, however, would not confirm the theory that the accident
took place because of the contributory negligence and would choose to
award full compensation to the appellants. The appeal is allowed. The
award of the Tribunal and appellate judgment of the High Court are
modified to the extent we have indicated. The appeal stands allowed with
costs.
………………………………..J. (S.B. Sinha)
………………………………..J. (V.S. Sirpurkar)
New Delhi;
February 17, 2009.
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